Section 4 in Rules Under Tamil Nadu Medical Registration Act, 1914
4.
The Council shall consider the recommendation of the Executive Committee and pass a resolution either accepting or rejecting the application:Provided that no application shall be disposed of during the pendency of any disciplinary proceedings against the applicant or if any disciplinary proceedings are contemplated against him, until such proceedings are completed and orders are passed thereon:Provided further that if any application is made with a view to enable the applicant to pursue a course of conduct which would have brought him under the disciplinary jurisdiction of the Council, had the applicant's name continued to remain on the medical register, it shall be rejected.
